Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 127 in The West Bengal Motor Vehicles Rules, 1989 127. [ Permit fees. [Rule 127 Substituted vide clause (16), ibid (w.e.f. 4.5.1998).] - The fees in respect of grant or renewal of permits, other than temporary and special permits, shall be specified in Schedule A.]
